Section 50(1) in The Ammonium Nitrate Rules, 2012

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Union of India - Subsection

Section 50(1) in The Ammonium Nitrate Rules, 2012

(1)Any authority specified in column (1) of the Table below may within the jurisdiction specified in the corresponding entry in column (2) of that Table;

(a)enter, inspect and examine any place, aircraft, train, carriage, vessel or any mode of transport in which an Ammonium Nitrate is being manufactured, converted, possessed, used, sold, transported, exported or imported under a licence granted under these rules, or in which he has reason to believe that an Ammonium Nitrate has been or is being manufactured, converted, possessed, used, sold, transported, exported or imported in contravention of the Act or these rules;

(b)search for Ammonium Nitrate;

(c)take samples of any Ammonium Nitrate, seize, detain and remove any Ammonium Nitrate found therein together with connected documents thereof in respect of which he has reason to believe that any of the provisions of the Act or these rules have been contravened.

Table

Serial Number	Authority	Jurisdiction
1	All District Magistrates.	Their respective jurisdiction
2	All Executive Magistrates subordinate to the DistrictMagistrate.	Their respective jurisdiction
3	All Commissioners of Police or Police Officers of rank notbelow that of a Sub-Inspector of Police.	Their respective jurisdiction
4	The Director General of Mines Safety or officers subordinateto him.	Their respective jurisdiction
5	The Chief Controller or Controller of Explosives	All parts of India

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Union of India - Subsection

Section 50(1) in The Ammonium Nitrate Rules, 2012